Section 59(1) in Chhattisgarh Minor Mineral Rules, 1996
(1)The Director or Collector on his own motion review any order passed by himself or by any of his predecessors in office and pass such order in reference/thereto as he thinks fit :Provided that-(i)if the Director thinks it necessary to review any order, he shall first obtain the sanction of the Government, and if Collector proposes to review any order, whether passed by himself or by any predecessors, he shall first obtain the sanction in writing of the Director;(ii)no order shall be varied or reversed unless notice has been given to the parties interested to appear and be heard in support of such order;(iii)no order from which an appeal has been made, or which is the subject matter of any revision proceedings are pending, be reviewed;
